Section 7(iv) in The Rajasthan Municipal Service Rules, 1963
(iv)that the Executive Officer Class V appointed by way of promotion temporarily or in officiating capacity vide rule 27 shall be deemed to have been so as appointed as Executive Officer Class IV with effect from 1-3-1973 and his suitability shall be adjudged by screening by the Committee referred to in rule 25. In case any of the officers is not adjudged suitably he shall be reverted to such post from which he was so promoted.
